Supreme Court - Daily Orders
Chunni Lal (D) Through Lrs. vs The State Of Haryana on 1 March, 2019
Bench: Uday Umesh Lalit, Indira Banerjee
ITEM NO.24 + 63 COURT NO.9 SECTION IV-B
S U P R E M E C O U R T O F I N D I A
RECORD OF PROCEEDINGS
Item No.24 :
SPECIAL LEAVE PETITION (CIVIL)........ Diary No(s).6511/2019
(Arising out of impugned final judgment and order dated 01-06-2018
in RFA No.384/2013 passed by the High Court Of Punjab & Haryana At
Chandigarh)
CHUNNI LAL (D) THROUGH LRS. & ANR. Petitioner(s)
VERSUS
THE STATE OF HARYANA & ORS. Respondent(s)
(With appln. for c/delay in filing SLP)
Item No.63 :
SLP(C).......D.No.6353/2019
(With appln. for c/delay in filing SLP)
Date : 01-03-2019 These petitions were called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE UDAY UMESH LALIT
HON'BLE MS. JUSTICE INDIRA BANERJEE
For Petitioner(s) Mr. Vikas Verma,Adv.
for Mr. Yadav Narender Singh,AOR
Mr. Siddhant Manral,Adv.
Mr. Naresh Kaushik,Adv.
Mr. Manoj Joshi,Adv.
Mr. Omung Raj Gupta,Adv.
Mr. Rebbeca Dais,Adv.
Mr. Mukul Kaushik,Adv.
for Ms. Lalita Kaushik,Adv.
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
List these matters on 13th March, 2019, along with SLP(C)No.24520/2018 (Ved & Anr. Vs. State of Haryana & Signature Not Verified Anr.).
Digitally signed by SARITA PUROHIT Date: 2019.03.02 12:41:44 IST Reason: (Suman Jain) (Sarita Purohit) Branch Officer AR-cum-PS